Section 35 in The Jammu and Kashmir State Board of Technical Education Act, 2002
35. Bye-laws.
- The Board may make its own bye-laws not inconsistent with the provisions of this Act or the rules or regulations made thereunder for the following matters, namely :-(a)the procedure to be followed at its meeting;(b)the number of members required to constitute a quorum at its meetings;(c)the manner in which decision shall be taken at any of its meetings on any subject coming before it for decisions;(d)the period of notice to be given to the members regarding the dated fixed for meeting and the agenda for the same;(e)the manner of keeping record of the proceedings of the meetings;(f)any other matter solely concerning the conduct of its proceedings and matters connected therewith; and(g)any matter which is required to be laid down in the by-laws in accordance with the provisions of the Act, rules of regulations made thereunder.
